AIR 1994 KERALA 175 ::1994 (1) CurCC 423 ::(1993) 2 Ker LT 145 ::(1993) 2 Ker LJ 123 ::ILR(1994) 1 Ker 107

Kerala High Court

Hon'ble Judge(s): G. Rajasekharan , J

Trusts Act (2 of 1882) , S.1, S.7(b)— Exemption from applicability of Act - Partition deed - Relevant clauses in the deed relating to creation of trust indicating that it was trust for charitable purpose - Beneficiaries of trust unascertained and fluctuating body of persons - Trust created is public trust for religious and charitable purpose - It is outside purview of Act - Provisions of S.7(b) of Act are therefore not applicable to it - Moreso, when minors were found to have no right over properties covered by said deed. AIR 1982 Delhi 453, Rel. on. (Para 14)